Section 72(1) in The Mumbai Municipal Corporation Act, 1888
(1)Except as is hereinafter otherwise provided, the Commissioner shall, at least seven days before entering into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [three lakhs rupees] [These words were substituted for the words 'fifty thousand rupees' by Maharashtra 32 of 2011, Section 11(1)(a), (w.e.f. 21-5-2011).] give notice by advertisement in the local newspapers, inviting tenders for such contract:[Provided that, the notice of any tender for contract not exceeding the amount of three lakhs rupees shall be uploaded on the official website of the corporation.] [This proviso was added by Maharashtra 32 of 2011, Section 11(b), (w.e.f. 21-5-2011).]
